Section 111 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
111. Appeal, revision and review to be in the form of memorandum.
- Every appeal and every application for revision or review shall be preferred in the form of a memorandum, signed and dated by the appellant or applicant, or his recognized agent or his legal practitioner, or if the petitioner or applicant is illiterate, bearing his thumb mark attested by the signature of one literate person and presented in accordance with the provisions of Section 39.
